Rubel Abbasi vs State Of Nct Of Delhi
2025 Latest Caselaw 3655 Del

Delhi High Court

Rubel Abbasi vs State Of Nct Of Delhi on 13 June, 2025

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                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                            Date of Decision: 13.06.2025
                          +     BAIL APPLN. 2211/2025
                                RUBEL ABBASI                                      .....Petitioner
                                                    Through:     Mr. Gaurav Bidhuri, Advocate

                                                    versus

                                STATE OF NCT OF DELHI                               .....Respondent
                                              Through:           Mr. Aman Usman, APP for the State
                                                                 with SI Ajeet Singh

                                CORAM:           JUSTICE GIRISH KATHPALIA


                          JUDGMENT             (ORAL)

1. The accused/applicant seeks interim bail in case FIR No. 251/2025 of PS Sarita Vihar for the offence under Section 20/29 NDPS on the ground of illness of his wife. Learned APP accepts notice and in all fairness submits after consulting the IO SI Ajeet Singh that wife of the accused/applicant is scheduled to undergo surgery today itself. That being so, learned APP fairly does not oppose this application.

2. Accordingly, the application is allowed and the accused/applicant is directed to be released on bail subject to his furnishing personal bond in the sum of Rs. 10,000/- with one surety in the like amount to the satisfaction of the learned concerned Magistrate/the Duty Magistrate for a period of 15

BAIL APPLICATION No. 2211/2025 Page 1 of 2 pages

days. It is specifically directed that on 29.06.2025, the accused/applicant shall surrender before the concerned Jail Superintendent.

3. Keeping in mind that surgery of the wife of the accused/applicant is scheduled today itself, copy of this order be immediately transmitted to the concerned Jail Superintendent to be conveyed to the accused/applicant and dasti copy of this order under signature of Court Master be handed over to the counsel for accused/applicant.

                                                                              GIRISH KATHPALIA
                                                                                         JUDGE
                          JUNE 13, 2025/as
                          BAIL APPLICATION No. 2211/2025                          Page 2 of 2 pages